Section 513 in Rules of the High Court of Judicature for Rajasthan, 1952
513. Notice of reference by the Appellate Tribunal.
- On receipt of the statement of a case referred to the Court, by the Appellate Tribunal under [sub-section] [Indian Income Tax, 1922 repealed by Act No. 43 of 1961. Sections 66(2) (3) and (4) of the old Act analogous to sections 256. 258 respectively of the new Act.] (1) or (2) of section 66 of the Act, notice thereof shall be given to the parties and the Registrar shall call upon the party at whose instance the reference has been made to prepare or cause to be prepared a paper book of the case within such time, as the Registrar may allow. The Registrar may for sufficient cause shown extend such time.
